Sudheer K N vs State Of Kerala
2024 Latest Caselaw 31446 Ker

Kerala High Court

Sudheer K N vs State Of Kerala on 2 November, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.23536/2024                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
           Saturday, the 2nd day of November 2024 / 11th Karthika, 1946
                              WP(C) NO. 23536 OF 2024
   PETITIONER:

          SUDHEER K N , AGED 50 YEARS, DRIVER, UDAYAMPEROOR, GRAMA
          PANCHAYATH, KUTTETHU KULANGARA, UDAYAMPEROOR P.O, UDAYAMPEROOR,
          ERNAKULAM , PIN - 682307

   RESPONDENTS:

      1. STATE OF KERALA ,THE DEPARTMENT OF LOCAL SELF GOVERNMENT
         INSTITUTIONS SECRETARIAT, ANNEX - I, THIRUVANANTHAPURAM, REPRESENTED
         BY ITS SECRETARY, PIN - 695001.

    2.THE DIRECTOR OF PANCHAYATH, SWARAJ BHAVAN, GROUND FLOOR, NANTHANCODU,
    KOWDIAR P.O, THIRUVANANTHAPURAM, PIN - 695003

    3.THE DEPUTY DIRECTOR OF PANCHAYAT, CIVIL STATION, KAKKANAD, ERNAKULAM,
    PIN - 682304

    4.THE UDAYAMPEROOR GRAMA PANCHAYAT, NADAKKAVU JUNCTION, UDAYAMPEROOR,
    THRIPPUNITURA, REPRESENTED BY ITS SECRETARY, PIN - 682307

    5.THE PRESIDENT, UDAYAMPEROOR GRAMA PANCAYATH, NADAKKAVU JUNCTION,
    UDAYAMPEROOR, THRIPPUNITURA, PIN - 682307

    6.ADDL. R6. AKASH K. SANTHOSH, S/O.SANTHOSH, AGED 24 YEARS ,
    KURUPPALEZHATHU HOUSE,

    POOTHOTTA P.O., UDAYAMPEROOR, ERNAKULAM-682307




    IS IMPLEADED AS ADDL. R6 AS PER ORDER DATED 30.07.2024 IN I.A. 01/2024 IN
    THE WP(C).

          Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to Exhibit P5
   notification of the 4th respondent, pending disposal of the above Writ
   Petition.

          This petition again coming on for orders upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 10.10.2024 and upon hearing the arguments of M/s. S.ANEESH and
   P.PARVATHY, Advocates for the petitioner, GOVERNMENT PLEADER for R1 to R3,
   STANDING COUNSEL for R4 and R5 and of M/s N.ANAND, O.N.RAJESH and ROY
   ANTONY, Advocates for Addl.R6, the court passed the following:
 WP(C) No.23536/2024                         2/3




                                        ORDER

The learned Standing Counsel for the Panchayat to place on record an affidavit as to the circumstances leading to the passing of Ext.P15 resolution while Ext.P4 and P7 judgments wherein force.

Post on 14/11/2024 along with WP (C).No.26367/2024.

Sd/- MURALI PURUSHOTHAMAN JUDGE

02-11-2024 /True Copy/ Assistant Registrar

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 18.08.2023 IN W.P(C) NO. 15090 OF 2023 Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 06.12.2023 IN W.A NO.

1861 OF 2023 Exhibit P15 TRUE COPY OF THE DECISION OF THE PANCHAYATH COMMITTEE MEETING DATED 17.08.2024